Punjab-Haryana High Court
Suba vs State Of Punjab on 21 August, 2014
Author: T.P.S.Mann
Bench: T.P.S.Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM M-7449 of 2014
Date of Decision : August 21, 2014
Suba .....Petitioner
VERSUS
State of Punjab .....Respondent
CORAM: HON'BLE MR. JUSTICE T.P.S.MANN
Present : Mr. R.S.Sekhon, Advocate
Mr. Gurinderjit Singh, Deputy A.G., Punjab
T.P.S. MANN, J. (Oral)
This is the second petition filed by the petitioner for the grant of regular bail, the first one having been dismissed on 27.11.2013.
As per the prosecution, the petitioner was found in possession of 800 tablets of Microlit, 150 capsules of parvon spas and 440 tablets of alprazolam when he was apprehended by a police party headed by ASI Darshan Lal on 14.1.2013.
Keeping in view the recovery of large quantity of the contraband, no case is made out for the grant of bail to the petitioner.
The petition is, therefore, dismissed.
However, keeping in view the fact that the petitioner is in custody for the last more than one year and seven months and out of the five witnesses cited by the prosecution, only two have been examined so far, the trial Court is directed to expedite the trial and conclude the same preferably within a period of six months from the date of receipt of a certified copy of the order.
( T.P.S. MANN )
August 21, 2014 JUDGE
ajay-1
AJAY KUMAR
I attest to the accuracy of this
document
CHANDIGARH
22.08.2014 13:45:53